ASHOK KUMAR DHINGRA Vs. ORIENTAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) . In this writ petition the petitioners have sought issuance of directions , to the Respondent No. 1 (i) to disburse the payments in respect of claims made by the petitioners under their Mediclaim Policies along with interest thereon and, (ii) to renew the Mediclaim Policy of the petitioners on the original terms and conditions including the premium payable as per the previous year's policy.

(2.) . The facts, which are not in dispute, are that the petitioner No. 1 (Shri Ashok Kumar Dhingra) had taken the following Mediclaim Policies as indicated in the table below:- <FRM>JUDGEMENT_470_DRJ70_2003Html1.htm</FRM>

(3.) . All the other petitioners being the family members of Petitioner No. 1 were also covered under the above Mediclaim Policies which were provided by the Respondent No. 1. It is clear that after the first policy there was a break of about two years before the next policy (shown at S.No.2) was taken by the petitioners. There is no dispute that subsequently, i.e. from policy shown at S.No.3 onwar.ds, the policies had been renewed from year to year by the Respondent No. 1. The last renewed policy being the Mediclaim policy shown at S.No.5 which covered the period 12.1.2001 to 11.1.2002.